A. VAVAMYDEEN Vs. MURUGIAH

JUDGEMENT

(1.) This Criminal Revision Case has been filed to set aside the order, dated 10.08.2016 in Cr.M.P.No.5484 of 2016 passed by the learned District Munsif cum Judicial Magistrate Court, Shenkottai.

(2.) The petitioner/complainant has filed a petition U/s 156 (3) of Criminal Procedure Code before the learned District Munsif cum Judicial Magistrate Court, Shenkottai on 25.04.2016 as against the respondents herein. The relief sought for in the petition is that a case to be registered as against the respondents herein based on his complaint dated 14.02.2016 by the Inspector of Police, Atchanpudur Police Station for the offences punishable under Sections 294(b), 395 and 506(ii) of IPC.

(3.) The learned District Munsif cum Judicial Magistrate Court, Shenkottai, has dismissed the Cr.M.P.No.5484 of 2016 vide the order impugned, dated 10.08.2016 on the ground that no material witnesses have been produced by the petitioner. Hence, he has preferred the instant criminal revision case.